Patna High Court - Orders
Subhash Bhagat vs State Of Bihar & Anr on 29 July, 2009
Author: Abhijit Sinha
Bench: Abhijit Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.20437 of 2007
SUBHASH BHAGAT, Son of Late Rameshwar Bhagat, resident
of Mohalla- Tiwari Tola, Chatiyarpur Maner, P.S. Maner,
District- Patna..............................................................Petitioner.
Versus
1. The State of Bihar.
2. Shambhu Kumar Arya, Son of Narayan Prasad Mehta,
resident of Village- Kalyanpur, P.S. K. Nagar, District-
Purnea, at present residing in Mohalla- Sheikhpura in the
house of Sri Kita Saran Singh , P.S. Shastri Nagar, District
Patna..........................................................Opposite Parties.
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For the petitioner: Mr. D. K. Sinha, Senior Advocate, M/S.A.K.
Shrivastava and A.K. Anand, Advocates.
For the State : Mr. Jharkhandi Upadhaya, A.P.P.
For O.P. No.2 : Mrs. Anjana Prakash, Sr. Advocate and Mr.
Pramod Kumar Singh, Advocate.
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ORDER
The petitioner who is arrayed as one of the accused in complaint case no. 628 of 2003 has prayed for quashing of the entire criminal prosecution arising out therefrom including the order dated 27.6.2005 passed by the learned S.D.J.M., Purnea, whereby he has taken cognizance of offences under Section 420 I.P.C. and Section 138 of the Negotiable Instrument Act( hereinafter referred to as 'the N. I. Act').
The short facts leading to the filing of the complaint is that Shambhu Kumar Arya, the complainant, impleaded as opposite party no.2 herein, gave a cheque by way of advance of Rs. 4 Lacs in two instalments to the son of the petitioner herein who at the relevant time was in the company of the petitioner and on demand for returning of the sum advanced as loan, the son of the petitioner issued two cheques dated 24.12.2002 and 28.12.2002 both of which bounced. Legal notice -2- from the opposite party no. 2 followed to the petitioner's son.
It has been submitted by the learned counsel for the petitioner that the allegation against the petitioner is only of his having accompanied his son at the time when the loan was advanced to the son by the complainant and there was no allegation of his having either accepted the money advanced as loan nor of having issued the cheques which had bounced.
So far the offence under Section 138 N. I. Act is concerned, the petitioner admittedly did not issue the cheques. The cheques admittedly were issued by his son Sujit Kumar and as it would appear that the notice was also given to only Sujit Kumar. Bouncing of a cheque issued by a person is his individual liability, and as such, if any offence is made out in the instant case it would only be applicable to the son of the petitioner Sujit Kumar and not against the petitioner.
Even so far as the offence under Section 420 I.P.C. is concerned, the complaint petition neither shows any dishonest or fraudulent intention of the petitioner nor indicates that the petitioner accused had induced the complainant to loan out the money.
In view of the discussions made above, the prosecution of the petitioner would be an apparent abuse of the process of the court.
Accordingly, the impugned order so far the petitioner is concerned, is hereby quashed and the application is allowed.
The criminal proceeding, however, will continue against the -3- son Sujit Kumar against whom also the court below has taken cognizance and a prima facie offence appears to have been made out against him.
Abhijit Sinha,J) Patna High Court, Dated: the 29th July,2009.
U.K./A.F.R.